DISTRICT BASIC EDUCATION OFFICER RAEBARELI Vs. BANS RAJ

JUDGEMENT

(1.) Heard Sri Jyotinjay Verma, learned counsel for appellant and Sri Amar Chaudhary, Advocate, holding brief of Sri Ashutosh Shukla, counsel for respondents.

(2.) This intra Court appeal filed under Chapter VIII Rule 5 of Allahabad High Court Rules, 1952 has arisen from judgment and order dated 30.10.2012 whereby by learned Single Judge has allowed Writ Petition no. 2238 (SS) of 2012 in terms of earlier judgments of this Court passed in Writ Petition no. 3143 (SS) of 1992 (Kamta Pd. Shukla v. State of U.P. and others) Writ Petition no. 1383 (SS) of 1995 (Jagesure and another v. Basic Shiksha Parishad, U.P. Allahabad and others).

(3.) Before coming to issues raised in this appeal it would be appropriate to have a bird eye view of factual matrix giving rise to present dispute.